THILLAI SABAPATHY Vs. VIJAYARANGAM

JUDGEMENT

(1.) The plaintiffs are the appellants. They filed O.S.No.851 of 1993 on the file of the 3rd Additional District Munsif at Pondicherry for the following reliefs:

(2.) For the sake of convenience, the parties shall be referred as per their ranks in the suit.

(3.) The case of the plaintiffs is that the first plaintiff is the owner of the 'A' schedule mentioned property. He had purchased the same, under a French notarial deed dtd. 20/5/1942, from the grandmother of the first defendant, one Sivabagyathammal. Ever since that date, he has been in possession and enjoyment of the said property.